BANSH BAHORE Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner is seeking alteration of date of birth. It is submitted that impugned notice dated 15.11.2016 is bad in law. Date of birth mentioned in the service record may be altered as per Annexure P/3 dated 16.8.2016. Petitioner relied upon the judgment of this Court reported in 2013 (1) MPLJ 334 ( Bhai Lal Burma vs. Food Corporation of India and others ).

(2.) Prayer is opposed by other side.

(3.) The core issue is whether at the december of career, petition can seek alteration. In the case in hand, the service record Annexure P/2 shows that date of birth of the petitioner is mentioned as January, 1955. There is no overwriting/clerical error in the said entry.